Rajasthan High Court - Jodhpur
Bhanwar Ram Nayak vs State Of Rajasthan (2024:Rj-Jd:16790) on 18 April, 2024
Author: Farjand Ali
Bench: Farjand Ali
[2024:RJ-JD:16790]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2477/2024
Bhanwar Ram Nayak S/o Lalu Ram Nayak, Aged About 64 Years,
R/o Nayko Ka Mohalla, Jaimalsar, Naal, Dist. Bikaner.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Kana Ram S/o Haru Ram Nayak, R/o Nayko Ka Mohalla,
Jaimalsar, Naal, Dist. Bikaner.
3. Harikishan Goyal S/o Chhotu Lal Meghwal, R/o D8, 7,
Surajpura Kantakhaturia Colony, Bikaner.
4. Suneel Kumar Nayak S/o Pappu Ram Nayak, R/o Nayako
Ka Mohalla, Jaimalsar, Naal, Dist. Bikaner.
5. Tilok S/o Amra Ram Nayak, R/o Naal, Bari, Naal, Dist.
Bikaner.
----Respondents
For Petitioner(s) : Mr. Shreekant Verma
For Respondent No.1 : Mr. Mohd. Javed Gauri, P.P.
HON'BLE MR. JUSTICE FARJAND ALI
Order 18/04/2024
1. The instant criminal misc. petition has been filed under Section 482 Cr.P.C. by the petitioner praying that a direction be issued to the respondents to conduct fair, proper, impartial and expeditious investigation in case arising out of FIR No.103/2023, Police Station Naal, District Bikaner for the offence under Sections 420, 467, 468 and 120-B of IPC.
2. Learned counsel for the petitioner submits that despite disclosing commission of cognizable offence no heed is being paid by the Investigating Agency as till date no effective action has (Downloaded on 19/04/2024 at 08:56:56 PM) [2024:RJ-JD:16790] (2 of 2) [CRLMP-2477/2024] been taken under the influence of the accused party. He seeks fair, impartial and expeditious investigation in this matter.
3. Seeking fair impartial and expeditious investigation is a fundamental right of a person, be he a complainant/victim or the accused. It is therefore directed that the petitioner shall submit a representation to the concerned Superintendent of Police along with all documents on which he places reliance. The concerned Superintendent of Police is expected to consider the averments made in the representation and shall instruct the Investigating Officer of this case to conduct fair and impartial investigation and submit the result of the investigation as expeditiously as possible.
4. The representation shall be submitted by the petitioner within 30 days from today and thereafter, it is expected from the Agency to reach on a legitimate conclusion within a period of two months.
5. Accordingly, the criminal misc. petition as well as stay petition are disposed of.
(FARJAND ALI),J Abhishek Kumar S.No.230 (Downloaded on 19/04/2024 at 08:56:56 PM) Powered by TCPDF (www.tcpdf.org)